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[Cites 0, Cited by 0] [Section 461(3)] [Section 461] [Entire Act]

Union of India - Subsection

Section 461(3)(a) in The Merchant Shipping Act, 1958

(a)any notification, rule, regulation, bye-law, order or exemption issued, made or granted under any enactment hereby repealed shall, until revoked, have effect as if it had been issued, made or granted under the corresponding provisions of this Act;